Civil Procedure Code, 1908 (CPC) — Section 2(14)Criminal Procedure Code, 1973 (CrPC) — Section 470, 470(2)Prevention of Food Adulteration Act, 1954 — Section 13(2)

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High Courts14 Jun 2013

Sharda Polycolours Private Limited and Others Vs State of Maharashtra and Another

Bombay High Court · (2013) ALLMR(Cri) 3256 : (2013) 1 BC 635 : (2013) 3 BomCR(Cri) 329

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 178, 178(d)Negotiable Instruments Act, 1881 (NI) — Section 138, 2, 72

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High Courts14 Jun 2013Dismissed

Irappa Vs The State of Maharashtra and Another

Bombay High Court · (2013) 5 ABR 212 : (2013) ALLMR(Cri) 2861 : (2014) 3 BomCR(Cri) 66

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 323

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High Courts14 Jun 2013Allowed

Smt. Kusum Harilal Soni Vs Smt. Chandrika Nandlal Mehta and Mrs. Chetna Kushroo Batty

Bombay High Court · (2013) 6 BomCR 298

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 41, Order 21 Rule 42

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High Courts14 Jun 2013

Gammon India Ltd. Vs The Commissioner, Customs and Central Excise

Bombay High Court · (2013) 298 ELT 171

Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11A(2B), 11B, 35(G)

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High Courts14 Jun 2013

Rajivkumar Satyapal Gupta, Satyanarayan Surajmal Gupta and Peushkumar Shrikisan Gupta Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 2926

Prevention of Food Adulteration Act, 1954 — Section 17, 17(1)(A)(I)

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High Courts14 Jun 2013Dismissed

Ms. Komal Manu Sahani Vs Pure Drinks Ltd. and State of Maharashtra

Bombay High Court · (2013) 4 ABR 792 : (2013) ALLMR(Cri) 2826

Companies Act, 1956 — Section 628, 629, 630, 630(1), 631Criminal Procedure Code, 1973 (CrPC) — Section 200, 319Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts14 Jun 2013

Rajendra Narsayya Dandropalli Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 3630

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High Courts14 Jun 2013

Deepsingh @ Deepaksingh Vs State of Maharashtra and Others

Bombay High Court · (2013) ALLMR(Cri) 3151

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High Courts14 Jun 2013Allowed

Gautam Karande Vs Tilok Tholasi and Others

Bombay High Court · (2013) 6 ABR 1071

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High Courts14 Jun 2013

Mukesh Mohan Vs State of Goa

Bombay High Court · (2013) 4 ABR 951 : (2014) ALLMR(Cri) 156

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(b)(ii), 20(b)(ii)(B), 20(b)(ii)(C), 42Penal Code, 1860 (IPC) — Section 323

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High Courts14 Jun 2013

Ibrahim Ismail Shaikh Vs Alishan Ibrahim Shaikh and Another

Bombay High Court · (2013) ALLMR(Cri) 3555

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High Courts13 Jun 2013

Prabhakar Vs The State of Maharashtra and Others

Bombay High Court · (2013) ALLMR(Cri) 3406

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High Courts13 Jun 2013

General Manager Vs Deb Jiban Das and Another

Bombay High Court · (2013) 3 ACC 477 : (2014) 2 ALLMR 257 : (2013) 5 BomCR 701

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High Courts13 Jun 2013

Kuber Housing Investment and Finance Private Limited Vs TCI Finance Limited and Others

Bombay High Court · (2013) 5 ABR 11 : (2013) 6 ALLMR 342 : (2013) 6 BomCR 171 : (2014) 1 MhLj 64

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 21, Order 21 Rule 97

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High Courts13 Jun 2013Dismissed

Ramesh Dagaa Landge Vs Sau. Sindhubai Ramesh Landge, Dinesh Ramesh Landge and Lalita Ramesh Landge

Bombay High Court · (2013) 4 ABR 834 : (2013) ALLMR(Cri) 3252 : (2013) 3 BomCR(Cri) 627 : (2013) CriLJ 3593 : (2013) 3 DMC 792 : (2014) 2 JCC 1099 : (2014) 1 RCR(Criminal) 817

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(3), 125(4), 125(5)

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High Courts13 Jun 2013

Shri Shivram Krishna Wanmore and Others Vs The State of Maharashtra, Maharashtra State Veterinary Council, Veterinary Council of India and Union of India

Bombay High Court · (2013) 4 ABR 1178 : (2013) 5 ALLMR 869 : (2014) 3 BomCR 420 : (2013) 4 MhLj 889

Constitution of India, 1950 — Article 19(1)(g), 32Evidence Act, 1872 — Section 45General Clauses Act, 1897 — Section 6

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